BALAKRISHNA KAMATH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition projects a legal fight between a clerical employee and a chemical company.The fight is in the area of industrial jurisprudence which has now a fairly firm terra -firma.

(2.) THE jurisdiction of the Constitutional Court is invoked by the employee.He was a Senior Assistant in the purchase department.For "one misconduct -a minor one -he was demoted on 27th November 1979.He was charged with yet another misconduct -A serious one -of the use of threatening language against a superior officer.He was found guilty of that misconduct too.The punishment was one of dismissal,on 18th March 1980.

(3.) THE award was duly passed.It is dated 21st April 1986,and gazetted on 30th December 1986.